Tusar Kanti Tripathy & Another vs State Of Odisha & Another
2023 Latest Caselaw 7795 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     WPC No.16781 of 2015

             Tusar Kanti Tripathy & another ....                       Petitioners
                                                   Mr. B.S. Tripathy, Advocate
                                            -versus-

             State of Odisha & another            ....            Opposite Parties
                                                          Mr.T.K. Praharaj, SC
                                             Mr. S. Das, Adv. (O.P Nos.2 & 3)
                                          Mr. B.B. Mohanty, Adv. (O.P. NO.5)
                                   Ms. P. Rath, Sr. Adv. (O.P Nos.4,6,7, 10-12)

                                CORAM: JUSTICE V. NARASINGH

                                          ORDER

18.07.2023 Order No.

16. 1. This matter was reserved for delivery of judgment but for certain clarification, it is listed today under the heading "To be mentioned".

2. Heard learned counsel for the parties.

3. During the course of further hearing, Mr. Tripathy, learned counsel for the Petitioners, relies on the judgment of the apex Court in the case of State of Orissa & another vrs. Mamata Mohanty reported in (2011) 3 SCC 436 more particularly paragraph-20 thereof.

4. He made further submission that since the action of the authority is per se illegal, all consequential actions are to be set at naught.

5. Hearing is concluded and the judgment is reserved.

(V. NARASINGH) Judge PKS

Signature Not Verified Digitally Signed Signed by: PRADEEP KUMAR SWAIN Reason: Authentication Location: Orissa High Court Date: 18-Jul-2023 18:43:30